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[Cites 0, Cited by 0] [Section 417] [Entire Act]

State of Jharkhand - Subsection

Section 417(ivA) in Civil Court Rules of the High Court of Judicature at Patna

(ivA)When Government servants are summoned by private parties to give evidence in a Civil Court, their salaries for the period they are absent from their duties, in addition to the expenses in accordance with the above rule, must be paid by the parties summoning them. The amount paid into Court as salary should be credited to Government.